Section 367(1)(iii) in The General Rules (Civil), 1986

[Cites 0, Cited by 0] [Section 367(1)] [Section 367] [Entire Act]

State of Rajasthan - Subsection

Section 367(1)(iii) in The General Rules (Civil), 1986

(iii)General letters and circulars containing general instructions or orders of permanent or lasting importance, (e.g. saying that applications for leave should be submitted one month in advance of the date from which leave is required or that process-servers are entitled to T.A. when they travel by rail etc.)

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State of Rajasthan - Subsection

Section 367(1)(iii) in The General Rules (Civil), 1986